High Courts06 Oct 2022Dismissed
Leeni Vs Chandrakant
Bombay High Court · (2022) 10 BOM CK 0046
Hindu Marriage Act, 1955 — Section 13(1)(ia)
COURT ARCHIVE
Bombay High Court judgments
72,742 judgments · page 288 of 3,638
High Courts06 Oct 2022Dismissed
Ashokkumar Dhanrajji Kothari Vs Harshad Kevalchand Vora And Others
Bombay High Court · (2022) 10 BOM CK 0044
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 18 Rule 4Maharashtra Rent Control Act, 1999 — Section 16(1)(a), 16(1)(b), 25
High Courts06 Oct 2022Disposed Of
Raj Pharma Vs State Of Maharashtra And Others
Bombay High Court · (2022) 10 BOM CK 0043
Drugs And Cosmetics Rules, 1945 — Rule 9(3), 61(1), 65, 65(5)(1), 65(3), 65(6), 65(9)(b), 66(1), 66(2), 67H, 67H(2)Drugs And Cosmetics Act, 1940 — Section 66(2), 65(6)
High Courts06 Oct 2022Dismissed
Yogiraj Tulaskar Vs Indira Ramchandra Marathe
Bombay High Court · (2022) 10 BOM CK 0035
Code Of Civil Procedure, 1908 — Order 26 Rule 9Goa, Daman And Diu Land Revenue Code, 1968 — Section 105
High Courts06 Oct 2022Disposed Of
National Insurance Company Ltd Vs Tulshidas L. Kerkar And Others
Bombay High Court · (2022) 10 BOM CK 0034
High Courts06 Oct 2022Partly Allowed
Bajaj Allianz General Insurance Co. Ltd Vs Usha Kiran Sai Kulkarni And Others
Bombay High Court · (2022) 10 BOM CK 0033
Indian Penal Code, 1860 — Section 279, 337
High Courts06 Oct 2022Disposed Of
Shaikh Mohammed Vs GOGO Constructions And Others
Bombay High Court · (2022) 10 BOM CK 0031
Constitution Of India, 1950 — Article 21, 136, 227Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 309, 353, 353(1), 353(4), 354, 362, 363, 437A
High Courts06 Oct 2022Disposed Of
Mahendra Mohanlal Jain Vs Arvind Vasantlal Sheth & Anr
Bombay High Court · (2022) 10 BOM CK 0030
Code Of Civil Procedure, 1908 — Order 21 Rule 43, Order 21 Rule 45, Order 21 Rule 54
High Courts06 Oct 2022
Safiya Sabirbhai Wadhvanwala Vs Marzban Minocher Irani & Anr
Bombay High Court · (2022) 10 BOM CK 0029
High Courts04 Oct 2022Dismissed
Bharat Mukti Morcha And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 10 BOM CK 0047
Constitution Of India, 1950 — Article 19, 19(1)(a), 19(1)(b), 19(2), 19(3), 21, 38, 51AMaharashtra Police Act, 1951 — Section 33, 33(1), 33(6), 33(3), 37, 37(1), 37(3)Code Of Criminal Procedure, 1973 — Section 144
High Courts04 Oct 2022Dismissed
Surendra Shamsundar Jeware And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 10 BOM CK 0045
Constitution Of India, 1950 — Article 14, 123(1), 298, 299Maharashtra Municipalities (Transfer Of Immovable Property) Rules, 1983 — Rule 2, 4, 7, 9, 10, 21, 26Development Control And Promotion Regulation, 2034 — Regulation 11(1)
High Courts04 Oct 2022Disposed Of
Employees Union Of Sesa Mining Corporation Ltd Vs Sesa Resources Ltd
Bombay High Court · (2022) 10 BOM CK 0020
Industrial Disputes Act, 1947 — Section 25N, 25N(6)
High Courts04 Oct 2022Disposed Of
Teofilo Fernando Antonio Pinto Vs Union Of India, Ministry Of Finance And Anr
Bombay High Court · (2022) 10 BOM CK 0019
Information Technology Act, 2000 — Section 142(1)
High Courts04 Oct 2022Disposed Of
Rawmet Resources (P) Ltd Vs Union Of India
Bombay High Court · (2022) 10 BOM CK 0018
High Courts04 Oct 2022
Geeta Arun Naik Vs Krishnanath Baburao Naik And Bros Rep
Bombay High Court · (2022) 10 BOM CK 0017
Arbitration And Conciliation Act, 1996 — Section 11
High Courts04 Oct 2022Allowed
Murlidhar Vs State Of Maharashtra And Others
Bombay High Court · (2022) 10 BOM CK 0016
High Courts04 Oct 2022
Pundlik Martandrao Yevatkarm Vs Sau. Ujwala @ Shubhangi Pundlik Yevatkar
Bombay High Court · (2022) 10 BOM CK 0014
Constitution Of India, 1950 — Article 21Hindu Marriage Act, 1955 — Section 13, 13(1)(ia), 13(1)(ib)
High Courts04 Oct 2022Allowed
Laxman Vs Union Of India
Bombay High Court · (2022) 10 BOM CK 0013
Railways Act, 1989 — Section 123(c)(2), 124A, 124A(b)Motor Vehicles Act, 1988 — Section 163A
High Courts04 Oct 2022Allowed
Anil Vasantrao Deshmukh Vs State Of Maharashtra
Bombay High Court · (2022) 10 BOM CK 0011
Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 2(1)(v), 3, 4, 45, 45(1), 45(2), 50, 66(2)Prevention Of Corruption Act, 1988 — Section 7Indian Penal Code, 1860 — Section 120B
High Courts04 Oct 2022Dismissed
Harjit Singh S/O. Tirath Singh Sawhney Vs State Of Maharashtra And Others
Bombay High Court · (2022) 10 BOM CK 0007
Constitution Of India, 1950 — Article 227Indian Penal Code, 1860 — Section 34, 120B, 379, 409Code Of Criminal Procedure, 1973 — Section 197, 197(1)